RANDHIR KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) The matter has been heard out of turn on the basis of motion slip filed by learned counsel for the petitioners on 03.06.2021, which was allowed.

(3.) Heard Mr. Radha Mohan Singh, learned counsel for the petitioners; Ms. Asha Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Manjeet Kumar Mishra, learned counsel for the informant.